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[Cites 0, Cited by 0] [Section 8D] [Entire Act]

State of Karnataka - Subsection

Section 8D(3) in The Karnataka Entertainments Tax Act, 1958

(3)The revision petitions filed before the Commissioner by the proprietors prior to the commencement of the Karnataka Entertainments Tax (Second Amendment) Act, 1983 shall be decided by him under the provisions which existed prior to the commencement of the said Act.